SEI ADITI POWER PRIVATE LIMITED,HYDERABAD vs. DCIT, CORPORATE CIRCLE 3(1), CHENNAI
No AI summary yet for this case.
Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI
Before: SHRI MANU KUMAR GIRI & SHRI S.R.RAGHUNATHA
PER S.R. RAGHUNATHA, AM :
This appeal has been preferred by the assessee against the order passed by the Learned Commissioner of Income Tax, Appeal (Appeals), NFAC, Delhi [hereinafter referred to as “the Ld. CIT(A)”], dated 08.01.2026, arising from the assessment order dated 28.02.2025 for the Assessment Year (AY) 2022-23 passed by the Assessment Unit, NFAC, Delhi [herein
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.